Section 14 in The Maharashtra Chit Funds Rules, 1976
14. Form of minutes of proceedings.
- The minutes of proceedings of every draw shall in addition to the particulars specified in sub-section (2) of section 1 1, contain full particulars on the following points, namely :-(1)particulars of deposit, if any. of money under sub-section (1) and (2) of section 15 since the date of the previous draw;(2)particulars of deposit, if any. of money under sub-section (3) of section 22, section 23 and sub-section (4) of section 26 since the date of the previous draw:(3)amount withdrawn from the approved bank (the name of the bank to be specified) and the purpose for which the amount was withdrawn since the date of the previous draw;(4)how the prized subscriber was ascertained according to the terms of the chit agreement and particulars of tickets and prize amount. If the ascertainment of the prized subscribers related to fraction of a ticket, particulars in respect of each such fraction shall be entered;(5)full particulars of the commission paid to the Foreman and the amount of dividend assigned to each subscriber;(6)names of subscribers or their authorised agents who bid at the drawing, their ticket numbers and signatures.
